Section 11(3) in The Special Economic Zones Rules, 2006
(3)The Development Commissioner shall ensure compliance of the requirements of sub-rule (2).[Provided that in case of a Special Economic Zone for information technology enabled services or electronic hardware or biotechnology, the Development Commissioner shall approve such measures and inform the Board accordingly.Provided further that in case the developer proposes to create two hundred and forty centimeter high wall with top sixty centimeter being barbed wire fencing and single entry and exit point, no separate approval shall be required under this sub-rule.]
